Citation : 2021 Latest Caselaw 10239 Ker
Judgement Date : 25 March, 2021
WP(C) 2298/2021 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Present:
THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
Thursday,the 25th day of March 2021/4th Chaithra, 1943
WP(C) No.2298/2021(J)
PETITIONER
For information purpose only
THE MANAGER,
HSS, THIRUVALAYANNUR, THRISSUR - 679562.
RESPONDENTS
1. THE STATE OF KERALA
REP. BY THE SECRETARY TO GOVERNMENT, GENERAL EDUCATION
DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM -
695 001.
2. THE DIRECTOR OF HIGHER SECONDARY EDUCATION,
DIRECTORATE OF HIGHER SECONDARY EDUCATION, HOUSING BOARD
BUILDING, THIRUVANANTHAPURAM - 695 014.
3. REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY EDUCATION,
ERNAKULAM - 682016.
Writ Petition (civil) praying inter alia that in the circumstances stated in the affidavit filed
along with the WP(C) the High Court be pleased to direct the 3rd respondent to sanction one
more post of Lab Assistant in the petitioner's school in compliance with Ext.P1 provisionally,
pending disposal of the above writ petition.
This petition coming on for admission upon perusing the petition and the affidavit filed in
support of WP(C) and upon hearing the arguments of M/S. T.T.MUHAMOOD,T.R.VISHNU,
A.MOHAMMED SAVAD, A.RENJIT & V.E.ABDUL GAFOOR, Advocates for the
petitioner, the court passed the following:-
WP(C) 2298/2021 2/2
ORDER
Heard the learned Counsel for the petitioner and the learned Government Pleader. There will be an interim direction to the 1st respondent to comply with Ext.P6 direction issued by this Court and to produce the order passed on Ext.P5 representation. Post on 17-05-2021.
Hand Over For information purpose only 25-03-2021 Sd/-
ANU SIVARAMAN,JUDGE
/true copy/ Sd/-
ASSISTANT REGISTRAR
EXHIBIT P1 - TRUE COPY OF GO(MS) NO.106/17/G.Edn. DATED 21.08.2017 ISSUED BY THE GOVERNMENT WITH RELEVANT ANNEXURES. EXHIBIT P5 - TRUE COPY OF REPRESENTATION SUBMITTED BY THE PETITIONER ON 18.01.2018.
EXHIBIT P6 - TRUE COPY OF JUDGMENT DATED 07.08.2018 IN WPC NO.26791/2018 PASSED BY THIS HON'BLE COURT.
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